(1)Each Committee shall maintain or cause to be maintained a separate account in respect of the income and expenditure relating to legal aid under these rules.(2)The account shall be maintained as per the financial year and each committee shall submit the annual account to the Rajasthan Legal Aid Board by 30th April every year.(3)The Accounts maintained by the Board shall be audited by the Chartered Accountants appointed by the State Government in this behalf.(4)The accounts maintained by the High Court Legal Aid Committee and all other Committees shall be audited by the auditors appointed by the Board.(5)The Commissioner, Tribal Area Development, shall cause the accounts of the Legal Aid Committees constituted in tribal areas to be audited and inspected by the internal check party of his office.(6)Each committee may open an account in a Scheduled Bank for the purpose of depositing money received or recovered. Such Bank account shall be operated by the Chairman of the Committee
